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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 39 of 84

High Courts29 Jun 2021Dismissed

Najil Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0204

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 342, 354D, 365, 376(2)(n), 376D, 506
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High Courts29 Jun 2021Allowed

Lalti Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0203

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 201, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts29 Jun 2021Partly Allowed

Ismile & Anr Vs Union Of India

Madhya Pradesh High Court · (2021) 06 MP CK 0198

Code Of Criminal Procedure, 1973 — Section 29, 30, 30(1)(b), 374Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 18, 21, 21(c), 22, 23, 25, 29, 30, 38, 50Indian Penal Code, 1860 — Section 120B
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High Courts28 Jun 2021Allowed

Ajay Singh And Another Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0196

Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts28 Jun 2021Allowed

Abdul Gaffar Vs State Of M.P.

Madhya Pradesh High Court · (2021) 06 MP CK 0194

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts28 Jun 2021Allowed

Avinash Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0192

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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